14. Prohibition of export, import, transport, sale, manufacture, etc. of intoxicating drugs.
- No person shall-(a)export, import, transport or possess any intoxicating drug;(b)cultivate or collect the hemp [***] [The words 'or extract any portion of such plant from which any intoxicating drug can be manufactured' were deleted by Bombay 22 of 1960, Section 8](c)use, keep or have in his possession any materials, still, utensils, implements or apparatus whatsoever for the manufacture of any intoxicating drug;(d)sell or buy any intoxicating drug;(e)consume or use any intoxicating drug; or(f)manufacture any intoxicating drug.
